Commissioner of Income Tax-I vs. Agricultural Market Committee
Cases cited in this judgment(12)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- Narendra & Ors. v. State of Uttar Pradesh & Anr.10 869 citing13 SCC 710 · 2011
- Sunder v. UOI19. 1956 citing7 SCC 211 · 2001
- 48 citing
- 10 SCC 62747 citing10 SCC 627 · 2004
- 15 SCC 29047 citing15 SCC 290 · 2014
- 1963 SCC OnLine SC 30547 citing1963 SCC OnLine SC 305 · 1963
- 1999 SCC OnLine DEL 107047 citing1999 SCC OnLine DEL 1070 · 1999
- 2 SCC 30547 citing2 SCC 305 · 1995
- 2001 SCC OnLine DEL 32547 citing2001 SCC OnLine DEL 325 · 2001
- 6 SCC 4747 citing6 SCC 47 · 2011
- Jagdish Gulati v. UOI; LAC No. 224/11. Learned Senior Counsel47 citing14 SCC 367 · 2009
- Union of India v. Kesar Singh & Ors. 647 citing4 SCC 180 · 1994
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Also relies on Jagdish Gulati v. UOI; LAC No. 224/11. Learned Senior Counsel and 3 other authorities
The High Court determined that the market value of the acquired land should be Rs. 2,07,500 per Bigha. This enhanced compensation was to be applied uniformly to all similarly acquired land in the four villages mentioned,...
- Pr. Commissioner Ofincome Tax -6 vs Nazar Trading Pvt.LtdDelhi14 Oct 2015Allowed
Also relies on Jagdish Gulati v. UOI; LAC No. 224/11. Learned Senior Counsel and 3 other authorities
The High Court determined that the land acquired in village Kilokari should be compensated at Rs. 2,07,500/- per Bigha. This rate was also extended to similarly acquired land in villages Khizrabad, Nangli Razapur, and Ga...
- Principal Commissioner of Income Tax-O9 vs M/S Tinna Finex LtdDelhi15 Feb 2016Dismissed
Also relies on Pushpa Devi Bhagat Vs. Rajinder Singh (2006) 5 SCC 566, Horil v. Keshav
The tribunal held that a civil suit is not maintainable to challenge a compromise deed that has become part of judicial proceedings. The challenge to such a compromise must be made before the court that recorded it.
- Barunei Roller Flour Mill (P) Ltd vs Commissioner of Income Tax (Appeals) 1Orissa3 Nov 2023Partly Allowed
Also relies on Sunder v. UOI19. 19
The High Court upheld the uniform rate awarded by the Reference Court but modified the award regarding interest, solatium, and deductions. The case was deemed fit for remand due to lack of evidence but was ultimately dis...
- The Pr. Commissioner of Income Tax(Cental)… vs Shri D Rama Rao, VijayawadaAndhra Pradesh15 Apr 2025Dismissed
Also relies on Narendra & Ors. v. State of Uttar Pradesh & Anr.10 8
The High Court dismissed the appeals filed by the insurance company. However, it modified and enhanced the compensation awarded by the Tribunal in both cases.
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